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State of Bihar - Section

Section 7 in Bihar Victim Compensation Scheme, 2014

7. Recovery of compensation awarded to victim from wrong doer/accused.

- The District Legal Services Authority, if deem it proper, may institute proceedings before the competent Court of law for recovery of the compensation granted to the victim or his/her dependent(s) from the person responsible for causing loss or injury as a result of the crime committed by him.